RBI / 2004 / 181
Ref. DGBA CO DT No. 13.01.299
/ H-6252 / 2003-04
April 22, 2004
The Chairman and
Managing Directors
State Bank of India and Associate banks
17 Nationalised
banks
UTI bank Ltd., ICICI bank Ltd.,
HDFC bank Ltd. and IDBI bank Ltd.
|Stock
Holding Corporation of India Ltd.
Dear Sir,
Standardised application
form for investments in Savings
Bonds along with the Duties and
Rights of Customers
As you are aware, your bank / corporation
has been conducting the business of issue and service of Relief / Savings Bonds
as an agent of Reserve Bank of India. In this connection, we invite your attention
to Section I, para 1.1 of the Memorandum of Procedure issued by us regarding issue/servicing
of Relief/Savings Bonds, in terms of which an application form has been prescribed
(vide Form A) for issue of Relief Bonds, which is applicable, mutatis mutandis,
in respect of Savings Bonds.
2. The formats of application
forms being issued by Reserve Bank of India and its Agency banks have been examined
by us. With a view to bring about uniformity in the application forms which would
also go a long way in improving customer service, it has been decided to prescribe
the application form as per the format enclosed. It is requested that you may
please introduce the application form as prescribed at the earliest. While printing
the following instructions may please be kept in mind.
- The
Application forms should be in bilingual form i.e Hindi and English
- You
may use your logo at the left hand upper corner of the form.
- The
application form should be in A-4 size.
- The
application forms must be printed on good quality Maplitho paper
- The
information on Savings Bonds scheme and the Duties and Rights of the Customers
should be printed and perforated in such a manner that they can be detached and
taken away by the Customer while leaving behind the application portion with the
branch.
2. It need not be emphasized that
the time schedule for deliverables should be strictly adhered to. Deviations,
if any, will be viewed seriously by the Reserve Bank of India.
3.
Please acknowledge receipt. Please also confirm that the above instructions have
been implemented and send us a copy of the application form.
Yours
faithfully,
(V.Narasimhan)
Deputy
General Manager
<
Name of the Bank >
Form A1
< Name of the
branch >
Application Number
APPLICATION
FORM FOR 6.5 % SAVINGS BONDS, 2003 (NON-TAXABLE)
Broker's name
& Code | Sub
Broker's name & Code | Bank
branch stamp | Branch
name & Code | Date
of application received at the branch |
Date of application sent to the Registrar |
|
| | |
| |
Applicant(s)
name(s) [ in block letters]
1st
Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
2nd Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
3rd Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
First Name Middle Name Last Name
Guardian's
relationship with minor [ ] Father [ ] Mother [ ] Legal Guardian
Date of
Birth : 1st Applicant ……./……/………… Mother's maiden name ………………………………………………………
(Mandatory
in case of minor and optional in case of Senior Citizens)
Communication
address of applicant : | | | | | | | | | | | | | | | | | | | | | | | | | | |
| | | | | | | | | | | | | | | | | | | | | | | | | | |
| | | | | | | | | | | | | | | | | | | | | | | | | | |
Telephones
(office / residence ) | | | | | | | | | | | | | | | | | | | | | | | | | | |
Status
: [ ] Resident Individual [ ] HUF [ ] On behalf of minor [ ] Power of Attorney
holder
Investment details : [ ]
Open a new Bond Ledger Account [ ] Credit to my Bond Ledger Account No……………………..
Mode
of Holding : [ ] Single [ ] Joint [ ] Anyone or Survivor
Form of
Holding : [ ] Bond Ledger Account [ ] Stocks Certificate (only at RBI offices)
Interest
Option : [ ] Cumulative ( Payable on maturity ) [ ] Non-cumulative ( Payable
on half-yearly basis )
Mode of investment : [ ] Cash [ ] Cheque /
DD Cheque / DD No………………………dated ……/……/…………
Cheque / DD drawn on ………………………………..(bank/branch)
Amount : Rs………………..
Amount (in words) ……………………………………………………………………………………
Bank
details of First Applicant : ( Please provide the following details for Interest
/ Redemption payment)
Interest Payment Options : [
] Issue Interest warrant [ ] Directly credit interest amount to my bank
account
No…………………………………..with (bank/branch)…………………….………
………………..………………………………………………………………………………..
Signature
and PAN/GIR Number
| PAN
/ GIR Number | I.T.
Circle / Ward / District Number |
Signature / Thumb Impression
@ |
1st
Applicant | |
| |
2nd Applicant |
| | |
3rd
Applicant | |
| |
@Thumb
impression to be attested by two witnesses on the back side
ECS
Mandate Form ( for credit of interest to bank account not held with bank having
the Bond Ledger Account )
1. Name of the First Applicant
1st Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
2.
Particulars of the Bank account : Bank Name…………………………………………….. Branch…………………………………….
Nine digit Code number of the Bank & Branch appearing
on the MICR Cheque issued by the bank | | | | | | | | | |
( please attach a photocopy of the
Cheque or a cancelled cheque issued to you by the bank for verification of the
Code number)
3. Account Type [ ] S. B. account [ ] Current Account [ ] Cash
Credit Account
4. Account Number
| | | | | | | | | | | |
5. Ledger Number | | | | | | | | | | | |
6. Ledger Folio No. | | | | | | | | | | | |
I hereby authorize
……………………………………….(name of the bank) to credit my interest / redemption amounts
through ECS. I hereby declare that the particulars given above are correct and
complete. If the transaction is delayed at all for reasons of incomplete or incorrect
information, I would not hold the user institution responsible. I hereby agree
to discharge the responsibility expected of me as a participant under the scheme.
Place………………………
Date………………………….
(Signature of the Applicant)……………………………………………
Bank
Certification (Not required if photocopy of the cheque is submitted) …………………………………………………………
Certified
that the particulars furnished above are correct as per our records ( Date, Bank
Stamp & Signature of Authorised Official)
Note
: ECS facility is presently available only for members having a bank account in
Ahmedabad, Bangalore, Bhubaneswar, Kolkata, Chandigarh, Chennai, Guwahati, Hyderabad,
Jaipur, Kanpur, Mumbai, Nagpur, New Delhi, Patna, Pune & Thiruvananthapuram
cheque clearing zones. Additional centres are likely to be added. In which case,
members holding accounts at such centres may also opt for ECS facility at a later
stage.
H.U.F. declaration form( mandatory if
applicant is Karta of HUF ) ; I,……………………………………………………………, residing at the address
given against First Applicant, do solemnly affirm that I am the Karta of the Hindu
Undivided Family and as such have full powers to sell, endorse, transfer or otherwise
deal in the 6.5 % Savings Bonds, 2003 (Non-taxable) standing in the name of the
HUF.
Specimen signature for and on behalf of the HUF
(name of the HUF)……..…………………………………………………
( Signature of the Karta with seal of HUF)
Place :……………………………………………
Date ……………………….
Nomination facility (optional)
(Please note that nomination facility can be availed only if the holding is
single. For Joint holders and minors, nomination facility is not available)
I,…………………………………………………………………………………….
residing at…………………………………………..
………………………………………………………………………………………,
the holder of Bond Ledger Account No…………..
………………………………
nominate the following person/s who shall on my death have the right to the bond
/ receive payment of the amount for the time being due on the bond(s) specified
below :
Particulars
of Nominee /s |
Sr.
No. | Date
of issue | Amount
(Rs.) | Date
of repayment | Full
name with expanded initials and address of nominee |
Date of birth |
Relationship to holder |
Particulars of bank account |
|
| | |
| | |
|
If
nominee is minor, please fill in the line below :
As………………………………………………………..the
sole nominee above is a minor on this date, I appoint Mr / Mrs / Ms…………………………………………………………..
to receive the amount for the time being due on the above bond(s) in the event
of my death during the minority of the said nominee…………………………………………………(name of
the nominee who is a minor).
Change of nomination
: This nomination is in substitution of the nomination dated ……/…../………. made
by me and registered on your books at…………………………………………………………………………. which shall
stand cancelled on registration of this nomination.
Place………………………………………..
Date……../……./………..
Signature / Thumb impression
@of
the 1st Applicant
@Thumb impression to be attested by two witnesses.
Witnesses
Name
of 1st Witness………………………………………………. Name of 2nd Witness………………………………………………
Address……………………………………………………………..
Address……………………………………………………………
………………………………………………………………………
……………………………………………………………………
Signature……………………………………………………………
Signature………………………….………………………………
------------------------------------------------
TEAR AWAY HERE --------------------------------------------------
Acknowledgement
of Application Form
Bank branch……………………………………………………Date
……/………/…..………. Application No.
Received from Mr /Mrs / Ms……………………………………………………………………
Cash / Draft / Pay
Order / Cheque No……………………………….. dated ……/………/………….
Cheque
drawn on………………………………..Bank ……………………….branch for Rs………………..(rupees………………….
…………………………………….……….only
) for the purchase of 6.5 % Savings Bonds, 2003 (Non-Taxable) for period of 5
years, interest [ ] payable on cumulative [ ] Non-cumulative basis of the nominal
value of Rs…………………….(rupees……….
………………………………………………..only)
Date,
Bank Stamp & Signature of the authorized official of the Bank |
INFORMATION
FOR INVESTORS IN 6.5 % SAVINGS BONDS, 2003 (NON_TAXABLE)
Government of India had introduced 6.5 % Savings Bonds, 2003 (Non-Taxable) vide their notification
No. F.4(9)-W&M / 2003 dated 13.03.2003 for the benefit of the Resident Indians.
The main features of the Scheme are as under:-
Item |
6.5 % Savings Bonds 2003 (Non-Taxable) |
Remarks |
1) Category of Investor |
Individual and HUF |
Non Resident Indians are not eligible to invest in
these bonds |
2)
Limit of investment | Minimum
Rs.1000/- and in multiples of Rs.1000/- |
No Maximum limit |
3) Date of Issue of bonds |
Date of receipt of subscription in cash or date of
realization of cheque / draft | |
4) Forms of Bonds |
Bond Ledger Account and Stock Certificate |
|
5) Option |
Non-cumulative / Cumulative |
Change of option is generally not permitted. |
6) Interest |
In case of non-cumulative option,
interest is payable on half yearly basis. In case of Cumulative option, interest
is payable at the time of maturity | Half
yearly interest is payable as on 1st January and 1st July |
7) Post Maturity
Interest | Post
Maturity Interest is not available | |
8) Bank account |
| To facilitate
payment of interest at half-yearly intervals, under non-cumulative option, it
is desirable for the investor to open a bank account in the same branch. |
9) Tax benefits
| No tax
on income from the bonds. Wealth tax is also exempted |
|
10) Nomination Facility |
Available to Sole Holders |
Non-Resident Indians can also be nominated. However,
remittance of the interest / maturity proceeds will be subject to the Exchange
Control regulations prevailing at the time of remittance |
11) Maturity period |
After 5 years |
|
12) Premature redemption |
Available after three years |
|
13)
Transferability | Not
freely transferable except by way of gift |
|
14)
Loans from banks against the security of these Savings bonds |
The bonds cannot be pledged as security for availing
of loans from banks | |
15) Application
forms | Available
at Reserve Bank of India Offices at 15 centres and also at 1675 branches of SBI,
Associate banks, 17 Nationalised banks, 4 Private Sector banks and Stock Holding
Corporation of India Ltd | |
DUTIES OF INVESTOR
APPLICANTS
- Please Fill up the application
in all respects
- Incomplete applications are liable to result in delay
of issue of the bonds and at the cost of the applicant
- In case the application
is submitted by a Power of Attorney (POA) holder, please submit original POA for
verification, along with an attested copy
- In case the application is on
behalf of a minor, please submit the original birth certificate from the School
or Municipal Authorities for verification, together with an attested copy
- Please
note that nomination facility is available only to Sole Holder.
- In case
nominee is a minor, please indicate the date of birth of the minor and a guardian
has to be appointed
- Nomination facility is not available in case the investment
is on behalf of minor
- Please exercise the option (CUMULATIVE / NON-CUMULATIVE)
for issue of bonds carefully. Change of option is generally not permitted.
- Please
notify the change of address immediately
- POST MATURITY INTEREST IS NOT
PAYABLE AFTER DATE OF MATURITY. HENCE PLEASE OBTAIN REDEMPTION PROCEEDS ON THE
DUE DATE
- Indicate your date of birth / age, in case you are a Senior Citizen
(above 65 years of age)
RIGHTS OF THE INVESTOR
a)
The Bond will be issued on the same day if subscription is received in cash and
on realization of the cheque if subscription is received through cheque.
b)
Certificate of Holding will be issued within 5 days from the date of tender of
application
c) The interest on the bond accrues from the date of subscription
in cash or date of realization of cheque. The half-yearly interest warrants will
be dispatched one month in advance from the due date
d) The interest on
the date of 1st January / 1st July will be credited to the
bank account or remitted by an interest warrant at the last registered address.
e) An advice of payment of interest will be issued to the investor one
month in advance from the due date.
f) A sole holder may nominate one or
more nominees to the rights of the bonds. Non-resident Indians can also be nominated.
g)
The nomination will be registered at the Office of Issue and a Certificate of
Registration will be issued to the holder.
h) The nomination can be varied
by registering a fresh nomination.
i) The existing nomination can be cancelled
by a request to the Office of Issue.
j) The redemption is due on the expiry
of five years from the date of investment.
k) Early redemption facility
is available after three years.
l) The investor is entitled to receive
the repayment amount within five clear working days from the date of tender of
acquittance
m) Facility for payment of half yearly interest / redemption
proceeds can be availed through ECS or direct credit to the bank account. Applicants
may indicate his choice, to avoid delay in receipt of interest / redemption proceeds.
n) In case the bank does not comply with the above you may lodge a complaint
in writing in the form provided at the counter and address the same to the nearest
office of Reserve Bank of India as under :
THE REGIONAL DIRECTOR,
RESERVE
BANK OF INDIA,
GRIEVANCES REDRESSAL CELL,
-------------------------------------
YOU
MAY ALSO ADDRESS YOUR COMPLAINT TO :
THE CHIEF GENERAL MANAGER
RESERVE BANK
OF INDIA
CENTRAL OFFICE
DEPARTMENT OF GOVERNMENT AND BANK ACCOUNTS
BYCULLA
(OPP. BOMBAY CENTRAL RLY STATION)
MUMBAI 400 008
MAHARASHTRA
<
Name of the Bank >
Form A2
< Name of the
branch >
Application Number
APPLICATION
FORM FOR 8 % SAVINGS (TAXABLE) BONDS, 2003
Broker's name
& Code | Sub
Broker's name & Code | Bank
branch stamp | Branch
name & Code | Date
of application received at the branch |
Date of application sent to the Registrar |
|
| | |
| |
Applicant(s)
name(s) [ in block letters]
1st
Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
2nd Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
3rd Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
First Name Middle Name Last Name
Guardian's
relationship with minor [ ] Father [ ] Mother [ ] Legal Guardian
Date of
Birth : 1st Applicant ……./……/………… Mother's maiden name ………………………………………………………
(Mandatory
in case of minor)
Communication
address of applicant : | | | | | | | | | | | | | | | | | | | | | | | | | | |
| | | | | | | | | | | | | | | | | | | | | | | | | | |
| | | | | | | | | | | | | | | | | | | | | | | | | | |
Telephones
(office / residence ) | | | | | | | | | | | | | | | | | | | | | | | | | | |
Status
: [ ] Resident Individual [ ] HUF [ ] On behalf of minor [ ] Power of Attorney
holder
[ ] Charitable Institution [ ]
University
Investment details : [ ] Open a new Bond Ledger Account
[ ] Credit to my Bond Ledger Account No……………………..
Mode of Holding :
[ ] Single [ ] Joint [ ] Anyone or Survivor
Interest Option : [ ]
Cumulative ( Payable on maturity ) [ ] Non-cumulative ( Payable on half-yearly
basis )
Mode of investment : [ ] Cash [ ] Cheque / DD Cheque / DD
No………………………dated ……/……/…………
Cheque / DD drawn on ………………………………..(bank/branch)
Amount : Rs………………..
Amount (in words) ……………………………………………………………………………………
Bank
details of First Applicant : ( Please provide the following details for Interest
/ Redemption payment)
Interest Payment Options : [
] Issue Interest warrant [ ] Directly credit interest amount to my bank
account
No…………………………………..with (bank/branch)………………………………
………………….………………………………………………………………………………..
Signature
and PAN/GIR Number
| PAN
/ GIR Number | I.T.
Circle / Ward / District Number |
Signature / Thumb Impression @ |
1st
Applicant | |
| |
2nd Applicant |
| | |
3rd
Applicant | |
| |
@Thumb
impression to be attested by two witnesses on the back side
ECS
Mandate Form ( for credit of interest to bank account not held with bank having
the Bond Ledger Account )
1. Name of the First Applicant
1st Applicant : Mr/Mrs/Ms | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
First Name Middle Name Last Name
2.
Particulars of the Bank account : Bank name…………………………………………….. Branch…………………………………….
Nine digit Code number of the Bank & Branch appearing
on the MICR Cheque issued by the bank | | | | | | | | | |
( please attach a photocopy of the
Cheque or a cancelled cheque issued to you by the bank for verification of the
Code number)
3. Account Type [ ] S. B. account [ ] Current Account [ ] Cash
Credit Account
4. Account Number
| | | | | | | | | | | |
5. Ledger Number | | | | | | | | | | | |
6. Ledger Folio No. | | | | | | | | | | | |
I hereby authorize
……………………………………….(name of the bank) to credit my interest / redemption amounts
through ECS. I hereby declare that the particulars given above are correct and
complete. If the transaction is delayed at all for reasons of incomplete or incorrect
information, I would not hold the user institution responsible. I hereby agree
to discharge the responsibility expected of me as a participant under the scheme.
Place………………………
Date…………………………. (Signature of the Applicant)……………………………………………
Bank Certification
(Not required if photocopy of the cheque is submitted)
…………………………………………………………
Certified
that the particulars furnished above are correct as per our records ( Date, Bank
Stamp & Signature of Authorised Official)
Note
: ECS facility is presently available only for members having a bank account in
Ahmedabad, Bangalore, Bhubaneswar, Kolkata, Chandigarh, Chennai, Guwahati, Hyderabad,
Jaipur, Kanpur, Mumbai, Nagpur, New Delhi, Patna, Pune & Thiruvananthapuram
cheque clearing zones. Additional centres are likely to be added. In which case, members holding accounts at such centres may also opt for ECS facility at a later
stage.
H.U.F. declaration form( mandatory if
applicant is Karta of HUF ) ; I,……………………………………………………………, residing at the address
given against First Applicant, do solemnly affirm that I am the Karta of the Hindu
Undivided Family and as such have full powers to sell, endorse, transfer or otherwise
deal in the 8 % Savings (Taxable) Bonds, 2003 standing in the name of the HUF.
Specimen
signature for and on behalf of the HUF (name of the HUF)……..…………………………………………………
( Signature of the Karta with seal of HUF)
Place :……………………………………………
Date ……………………….
Nomination facility (optional) (Please
note that nomination facility can be availed only if the holding is single. For
Joint holders and minors, nomination facility is not available)
I,…………………………………………………………………………………….
residing at…………………………………………..
………………………………………………………………………………………,
the holder of Bond Ledger Account No…………..
………………………………
nominate the following person/s who shall on my death have the right to the bond
/ receive payment of the amount for the time being due on the bond(s) specified
below :
Particulars
of Nominee /s |
Sr.
No. | Date
of issue | Amount
(Rs.) | Date
of repayment | Full
name with expanded initials and address of nominee |
Date of birth |
Relationship to holder |
Particulars of bank account |
|
| | |
| | |
|
If
nominee is minor, please fill in the line below :
As………………………………………………………..the
sole nominee above is a minor on this date, I appoint Mr / Mrs / Ms…………………………………………………………..
to receive the amount for the time being due on the above bond(s) in the event
of my death during the minority of the said nominee…………………………………………………(name of
the nominee who is a minor).
Change of nomination
: This nomination is in substitution of the nomination dated ……/…../………. made
by me and registered on your books at…………………………………………………………………………. which shall
stand cancelled on registration of this nomination.
Place………………………………………..
Date……../……./……….. Signature / Thumb impression @of the 1st Applicant
@Thumb impression to be attested by two witnesses.
Witnesses
Name
of 1st Witness………………………………………………. Name of 2nd Witness………………………………………………
Address……………………………………………………………..
Address……………………………………………………………
………………………………………………………………………
……………………………………………………………………
Signature……………………………………………………………
Signature………………………….………………………………
------------------------------------------------
TEAR AWAY HERE --------------------------------------------------
Acknowledgement
of Application Form
Bank branch……………………………………………………Date
……/………/…..………. Application No.
received from Mr / Mrs /
Ms……………………………………………………………………
Cash / Draft / Pay
Order / Cheque No……………………………….. dated ……/………/………….
Cheque
drawn on………………………………..Bank ……………………….branch for Rs………………..(rupees………………….…………………………………….……….
only ) for the purchase of 8 % Savings (Taxable) Bonds, 2003 for period of 6 years,
interest [ ] payable on cumulative [ ] Non-cumulative basis of the nominal value
of Rs…………………….(rupees……………….……….………………………………………………..only)
Date,
Bank Stamp & Signature of the authorized official of the Bank |
INFORMATION
FOR INVESTORS IN 8 % SAVINGS (TAXABLE) BONDS, 2003
Government
of India had introduced 8 % Savings (Taxable) Bonds, 2003 vide their notification
No. F.4 (10)-W&M/2003 dated 21.03.2003 for the benefit of the Resident Indians.
The main features of the Scheme are as under:-
Item |
8 % Savings (Taxable ) Bonds, 2003 |
Remarks |
1) Category of Investor |
Individual HUF University Charitable Institution |
Non resident Indians are not eligible
to invest in these bonds |
2)
Limit of investment | Minimum
Rs.1000/- and in multiples of Rs.1000/- |
No maximum limit |
3) Date of Issue of bonds |
Date of receipt of subscription in
cash or date of realization of cheque/draft |
|
4)
Forms of Bonds | Bond
Ledger Account | |
5) Option |
Non-cumulative / Cumulative |
Change of option is generally not permitted. |
6) Interest |
In case of non-cumulative option,
interest is payable on half yearly basis. In case of Cumulative option, interest
is payable at the time of maturity | Half-yearly
interest is payable on 1st February / 1st August |
7) Post Maturity
Interest | Post
Maturity Interest is not available | |
8) Bank account |
| To
facilitate payment of interest at half-yearly intervals, under non-cumulative
option, it is desirable for the investor to open a bank account in the same branch. |
9) Tax benefits
| Income
from the bonds is taxable. Wealth tax is exempted. |
No tax will be deducted at source
while interest is paid |
10)
Nomination Facility | Available
to Sole Holders | Non-Resident
Indians can also be nominated. However, remittance of the interest / maturity
proceeds will be subject to the Exchange Control regulations prevailing at the
time of remittance |
11)
Maturity period | After
6 years | |
12) Premature redemption |
NOT AVAILABLE |
|
13)
Transferability | NOT
TRANSFERABLE | |
14) Loans from
banks against the security of these Savings bonds |
The bonds cannot be pledged as security for availing
of loans from banks | |
15) Application
forms | Available
at 1675 branches of SBI, Associate banks, 17 Nationalised banks, 4 Private Sector
banks and Stock Holding Corporation of India Ltd. |
|
DUTIES
OF INVESTOR APPLICANTS
A) Please
Fill up the application in all respects
B) Incomplete applications
are liable to result in delay of issue of the bonds and at the cost of the applicant
C)
In case the application is submitted by a Power of Attorney (POA) holder, please
submit original POA for verification, along with an attested copy
D)
In case the application is on behalf of a minor, please submit the original birth
certificate from the School or Municipal Authorities for verification, together
with an attested copy
E) Please note that nomination facility
is available only to Sole Holder.
F) In case nominee is
a minor, please indicate the date of birth of the minor and a guardian can be
appointed
G) Nomination facility is not available in case
the investment is on behalf of minor
H) Please exercise
the option (CUMULATIVE / NON-CUMULATIVE) for issue of bonds carefully. Change
of option is generally not permitted.
I) Please notify
the change of address immediately
J) POST MATURITY INTEREST
IS NOT PAYABLE AFTER DATE OF MATURITY. HENCE PLEASE OBTAIN REDEMPTION PROCEEDS
ON THE DUE DATE
K) Indicate your date of birth / age, in
case you are a Senior Citizen (above 65 years of age)
RIGHTS
OF THE INVESTOR
a) The Bond will be issued within
7 days from the date of realization of the cheque.
b) The
Certificate of Holding will be issued within 5 days from the date of tender of
application
c) The interest on the bond accrues from the date of subscription
in cash or date of realization of cheque. The half-yearly interest warrants will
be dispatched one month in advance from the due date.
d) The interest on
the date of 1st February / 1st August will be credited to
the bank account or remitted by an interest warrant at the last registered address.
e) An advice of payment of interest will be issued to the investor one
month in advance from the due date.
f) A sole holder may nominate one or
more nominees to the rights of the bonds. Non-resident Indians can also be nominated
g)
The nomination will be registered at the Office of Issue and a Certificate of
Registration will be issued to the holder.
h) The nomination can be varied
by registering a fresh nomination.
i) The existing nomination can be cancelled
by a request to the Office of Issue.
j) The redemption is due on the expiry
of six years from the date of investment.
k) Early redemption facility is
not available.
l) The investor is entitled to receive repayment amount
within five clear working days from the date of tender of acquittance.
m)
Facility for payment of half yearly interest / redemption proceeds can be availed
through ECS or direct credit to the bank account. Applicants may indicate his
choice, to avoid delay in receipt of interest / redemption proceeds.
n)
In case the bank does not comply with the above, you may lodge a complaint in
writing in the form provided at the counter and address the same to the nearest
office of Reserve Bank of India as under :
THE REGIONAL
DIRECTOR,
RESERVE BANK OF INDIA,
GRIEVANCES REDRESSAL CELL,
YOU
MAY ALSO ADDRESS YOUR COMPLAINT TO :
THE CHIEF GENERAL MANAGER
RESERVE BANK
OF INDIA
CENTRAL OFFICE
DEPARTMENT OF GOVERNMENT AND BANK ACCOUNTS
BYCULLA
(OPP. BOMBAY CENTRAL RLY STATION)
MUMBAI 400 008, MAHARASHTRA